Patna High Court - Orders
Mohan Dom vs State Of Bihar on 8 December, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.35606 of 2010
MOHAN DOM
Versus
STATE OF BIHAR
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03 08.12.2010Heard learned counsel for the petitioner as well as learned P.P. for the State.
Petitioner, namely, Mohan Dom seeks his bail in connection with Ram Nagar P.S. Case No. 108 of 2010 registered under Section 392 of the I.P.C.
Admittedly, petitioner is not named in the F.I.R. but in course of investigation, one looted mobile was recovered from the conscious possession of the petitioner.
Petitioner is in jail custody since 21.04.2010 but up till now neither he has been put on T.I. parade nor the stolen mobile was put on T.I. parade.
In the aforesaid circumstance, petitioner, namely, Mohan Dom, is directed to be released on bail on furnishing bail bonds of Rs. 10,000/- with two sureties of the like amount each to the satisfaction of Additional Chief Judicial Magistrate, Bagaha, West Champaran in connection with Ram Nagar P.S. Case No. 108 of 2010.
Shahzad ( Hemant Kumar Srivastava, J.)